KANUJI DALAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11217006210237 of 2021 with Chansma Police Station for the offences punishable under Sections 326 and 294(b) of the Indian Penal Code and under Section 135(1) of the Gujarat Police Act.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C. and examined the papers placed for consideration in support of the submission made at bar.

(3.) Upon hearing submission, following picture emerges on record :-